Mr. A.R. Panda vs State Of Odisha ... Opposite Party
2025 Latest Caselaw 11082 Ori

Citation : 2025 Latest Caselaw 11082 Ori
Judgement Date : 11 December, 2025

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Orissa High Court

Mr. A.R. Panda vs State Of Odisha ... Opposite Party on 11 December, 2025

Author: G. Satapathy

Bench: G. Satapathy

                                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 Rajnish Kumar
                                 (In BLAPL No.11837 of 2025)
                                 Sameer Kumar
                                 (In BLAPL No.11870 of 2025)             ...         Petitioners
                                                                Mr. A.R. Panda, Advocate
                                                                 (for both the petitioners)
                                                          -versus-
                                 State of Odisha                     ... Opposite Party
                                                                    Mr. T.K. Acharya, Addl. PP
                                                     CORAM:
                                              JUSTICE G. SATAPATHY

                                                      ORDER(ORAL)

   Order No.                                           11.12.2025
      01.                           1.      This    matter     is    taken    up   through    Hybrid

Arrangement (Virtual/Physical Mode).

2. Mr. Amulya Ratna Panda, learned counsel for the petitioners seeks permission of the Court to withdraw the present two bail applications by praying to grant liberty to the petitioners to approach the learned Court in seisin over the matter by relying upon the judgments passed by this Court in BLAPL Nos.5527 and 6872 of 2025.

3. In view of the aforesaid submission, the present two bail applications stand disposed of as withdrawn with aforesaid liberty as prayed for.

(G. Satapathy) Judge

Location: High Court of Orissa